DHARANI DEORI Vs. ASSAM GRAMIN VIKASH BANK

JUDGEMENT

(1.) Heard Shri PP Dutta, learned counsel for the petitioner. Also heard Shri S Dutta, learned Senior Counsel assisted by Shri K Upamanyu, learned counsel for the respondent-Bank.

(2.) The subject matter of dispute in this writ petition is a departmental proceeding which has culminated in an order of imposition of penalty of Compulsory Retirement. The departmental appeal preferred by the petitioner was also rejected.

(3.) Before going to the issue which has arisen for adjudication, the facts in brief may be narrated as follows.